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M/S Shri Siddaalingeshwar Medi Plus vs. The Superintendent Of Central Tax, CGST

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WP/102442/2024HC KarnatakaGSTCNR KAHC02004328202421 March 2025Bench: JYOTI MULIMANI3 pages
For Petitioner: SRI. H.R. KAMBIYAVAR, ADVOCATE

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Cause title — parties, addresses and appearances
- 1 - NC: 2025:KHC-D:5195 WP No. 102442 of 2024 IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH DATED THIS THE 21ST DAY OF MARCH, 2025 BEFORE THE HON'BLE MS. JUSTICE JYOTI MULIMANI WRIT PETITION NO. 102442 OF 2024 (T-RES) BETWEEN: M/S SHRI. SIDDAALINGESHWAR MEDI PLUS, TMC NO-416, WARD NO.5, DOUBLE ROAD, GAJENDRAGAD-582 114, DIST: BAGALKOT, R/BY ITS PROP. MANJUNATH S/O. SIDDALINAPAPPA KANAKERI, AGED ABOUT 28 YEARS. GSTIN: 29EELPK1570Q1ZO … PETITIONER (BY SRI. H.R. KAMBIYAVAR, ADVOCATE) AND: 1. THE SUPERINTENDENT OF CENTRAL-TAX, CGST, GADAG-B, RANGE, BULLA BUILDING, GUJJAR-BASADI, MAIN ROAD, GADAG. 2. THE UNION OF INDIA, REPRESENTED BY ITS FINANCE SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, NEW DELHI-110 001. 3. THE STATE OF KARNATAKA, REPRESENTED BY ITS FINANCE SECRETARY, VIDHANA SOUDHA, BENGALURU-560 001. 4. THE COMMISSIONER OF COMMERCIAL TAXES IN KARNATAKA, Digitally signed by PREMCHANDRA M R Location: HIGH COURT OF KARNATAKA - 2 - NC: 2025:KHC-D:5195 WP No. 102442 of 2024 VANIJYA THERIGE KARYALAYA, IST MAIN, GANDHINAGAR, BENGALURU-560 009. … RESPONDENTS THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, SEEKING CERTAIN RELIEFS. THIS WRIT PETITION IS LISTED FOR ORDERS, THIS DAY, AN ORDER IS MADE AS UNDER:

ORAL ORDER

Sri.H.R.Kambiyavar., counsel for the petitioner has appeared in person.

2.

Counsel for the petitioner submits that a memo has been filed stating that the Writ Petition may be disposed of as withdrawn in terms of the memo. Counsel therefore, submits that the memo may be placed on record and the Writ Petition may be disposed of as withdrawn in terms of the memo.

3.

When queried, counsel for the petitioner submits that a conscious decision is taken by him and the petitioner to withdraw the Writ Petition in terms of the memo and if an order is passed, they shall not seek for recalling the same.

4.

The oral submission made by counsel for the petitioner and the memo is placed on record. NC: 2025:KHC-D:5195 WP No. 102442 of 2024

5.

The Writ Petition is disposed of as withdrawn in terms of the memo. (JYOTI MULIMANI) JUDGE MRP/RH LIST NO.: 1 SL NO.: 31

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